Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5] [Entire Act] State of Jharkhand - Subsection Section 5(c) in The Family Courts (Jharkhand High Court) Rules, 2004 (c)In respect of application under Section 125 of Cr. P.C. or other application under Chapter IX of the Criminal Procedure Code the provision of that Code will apply.
